Section 51(1) in The Kerala Panchayat Buildings Rules, 2011
(1)Any building exceeding three storeys in the case of Group C - Hospital /Medical occupancy and four storeys in the case of other occupancies shall have at least one lift:Provided that, additional lift shall be provided:(a)at the rate of one lift for every 2500 sq.metres of the total floor area or part there of in excess of the first 4000 sq.metres;(or)(b)by adopting the provisions in the National Building Code for calculating the number of lifts, in which case, the respective registered engineer, architect etc. shall furnish certificate, design calculation and specifications all duly signed, along with the application for building permit. The certificate shall be to the effect that the lifts provided conform to the provisions of the National Building Code.
